Supreme Court - Daily Orders
Parimal Mistry vs Visva Bharti And Ors. on 28 November, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS.2664-2666 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.2126-2128 OF 2016
PARIMAL MISTRY ETC. ETC. PETITIONER(S)
VERSUS
VISVA BHARTI AND ORS. ETC. RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. We have perused the Review Petitions and the connected papers.
We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petitions are, accordingly, dismissed.
.......................J [S.A. BOBDE] ........................J [L. NAGESWARA RAO] NEW DELHI;
NOVEMBER 28, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.29 16:29:09 IST Reason:
ITEM NO.1003 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos.2664-2666/2017 in SLP(C) Nos.2126-2128/2016 PARIMAL MISTRY ETC. ETC. Petitioner(s) VERSUS VISVA BHARTI AND ORS. ETC. Respondent(s) (FOR ADMISSION and IA No.122149/2017-AN APPLICATION SEEKING DIRECTIONS FOR ORAL HEARING OF THE REVIEW PETITION IN THE OPEN COURT) Date : 28-11-2017 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R O R D E R Application for oral hearing is rejected. The Review Petitions are dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)